Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9A(3)] [Section 9A] [Entire Act] Union of India - Subsection Section 9A(3)(f) in The Income Tax Act, 1961 (f)any member of the fund along with connected persons shall not have any participation interest, directly or indirectly, in the fund exceeding ten per cent;